Pharmacy Act, 1948

[Act No. 8 of 1948 dated 4th. March, 1994]¹

Contents
Sections	Particulars
Chapter I	Introductory
1	Short title, extent and commencement
2	Interpretation
3	Constitution and composition of Central Council
4	Incorporation of a Central Council
5	President and Vice-president of Central Council
6	Mode of elections
7	Term of office and casual vacancies.
8	Staff, remuneration and allowances
9	The Executive Committee
9A	Other Committees
10	Education Regulations
11	Application of Education Regulations
12	Approval courses of study and examinations
13	Withdrawal of approval
14	Qualifications granted outside the territories to which this Act extends
15	Mode of declarations
15A	The Central Register
15B	Registration in the Central Register
16	Inspection
17	Information to be furnished
17A	Accounts and audit
18	Power to make regulations.
19	Constitution and composition of State Council
20	Inter-State agreements.
21	Composition of Join State councils
22	Incorporation of State Councils
23	President an Vice-President of State Council
24	Mode of elections
25	Term of office and casual vacancies
26	Staff, remuneration and allowances
26A	Inspection
27	The Executive Committee
28	Information to be furnished
Chapter IV�	Registration Of Pharmacists
29	Preparation and maintenance register
30	Preparation of first register
31	Qualifications for entry on first register
32	Qualifications for subsequent registration
32A	Special provisions for registration certain persons
32B	Special provisions for registration of displaced persons, repatriates and other persons
33	Scrutiny of applications for registration
34	Renewal fees
35	Entry of additional qualifications
36	Removal from register
37	Restoration to register
38	Bar of other jurisdiction.
39	Issue of duplicate certificates of registration
40	Printing of register and evidentiary value of entries therein
Chapter V�	Miscellaneous
41	Penalty for falsely claiming registered
42	Dispensing unregistered sons
43	Failure to surrender certificate of registration
44	Payment of part of fees to Central Council
45	Appointment of Commission of Enquiry
46	Power to make rules
	Foot Notes

An Act to regulate the profession of pharmacy.

Whereas it is expedient to make better provision for the regulation of the profession and practice of pharmacy and for that purpose to constitute Pharmacy Councils;

It is hereby enacted as follows: -

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